Section 43(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(3)[ Notwithstanding the amendment of section 43 of the Bombay Tenancy Act made by sub-section (1) of this section, where any orders have been made, by the Collector or any officer exercising the powers of the Collector under the said section 43, declaring partition of any land as invalid and the person concerned has been evicted by the Collector or such officer for such land, before the commencement of this Act, then such orders shall not be affected by the amendment aforesaid, but shall continue to be in operation as before.] [Sub-section (2) of Section 3 of Maharashtra 5 of 1982.][Chapter III-AA] [Chapter III-AA was inserted by Maharashtra 39 of 1964, Section 2, Schedule.] Special provisions for Termination of tenancy by Landlords who are or have been Serving members of the Armed forces; and for Purchase of their Lands by Tenants
